Section 3 in Rules for the Sale of Surplus Rural Properties
3. Mode of Sale Property.
Any surplus evacuee property purchased by the State Government may be disposed of in any of the manners set out below :-(i)By public auction;(ii)By inviting tenders;(iii)By transfer to such class of occupants and at such price as the State Government may be general or special order specify.(iv)By transfer at agreed price to other Government Departments, Local Bodies including Panchayats, Block Samities and Zila Parishads, Industrial concerned, Companies and other Private Institutions for public, Industrial and any other common purposes.
